ICICI LOMBARD GENERAL INSURANCE COMPANY Vs. RADHABAI

JUDGEMENT

(1.) In this writ petition petitioner-Insurance Company has challenged the order dtd. 11/6/2015 on the file of the II Additional Judge, Court of Small Causes, Bangalore, allowing the application filed under Order VI Rule 17 of the Code of Civil Procedure by the claimant/respondents herein.

(2.) For the sake of convenience, the parties in this petition are referred to with their status and rank before the Motor Accident Claims Tribunal.

(3.) Claimants have preferred application before the Motor Accident Claims Tribunal under Sec. 166 of Motor Vehicles Act, seeking compensation on account of the alleged accident occurred on 29/5/2010. The said petition was contested by respondent-Insurance Company by filing statement of objection. In the meanwhile, claimants have filed application under Order VI Rule 17 of the Code of Civil Procedure, seeking amendment of the petition is to consider the claim petition under Sec. 163A of the Motor Vehicles Act and the said application was resisted by insurance Company. The Tribunal, by order dtd. 11/6/2015 allowed the application filed by the claimants and being aggrieved by the same, respondentInsurance has preferred this petition.